Jharkhand High Court
M/S Tata Steel Utilities And ... vs Ajay Kumar Singh & Others ... Opposite ... on 26 August, 2022
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 340 of 2022
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M/s Tata Steel Utilities and Infrastructure Services Limited ... Petitioner Versus Ajay Kumar Singh & Others ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Ankit Vishal, Advocate For the State : Mrs. Priya Shrestha, Spl. P.P. For the O.P. No.1 : Mr. D.K. Karmakar, Advocate For the O.P. No.3 : Mr. Vikas Kumar, Advocate For the O.P. No.4 : Mr. Yogendra Prasad, Advocate
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Order No.07 Dated- 26.08.2022 Heard the parties.
It is submitted by the learned counsel for the opposite party no.4 that since the return has not been filed by the principal employer or the secondary employer; hence the opposite party no.4 is not in a position to assess the contribution towards provident fund contribution to be made by the employer in respect of the concerned employee.
The learned counsel for the petitioner submits that the petitioner is ready and willing to deposit Rs.1,50,000/- with the EPFO as a lump sum amount and undertakes to deposit further amount, if any, falls due after the calculations made by the EPFO and is ready to take back the excess amount, if the EPFO, calculates the said amount to be less than Rs.1,50,000/-.
The opposite party no.1 who is the secondary employer is directed to furnish the relevant particulars including the wage register to the opposite party no.4 and the petitioner is directed to deposit Rs.1,50,000/- by way of demand draft drawn in favour of the opposite party no.4 within eight weeks from the date of this order. The opposite party no.4 is directed to calculate the contribution to be made by the petitioner within four weeks after receipt of the relevant information from the opposite party no.1. It is made clear that the opposite party no.4, if necessary may seek further information from the opposite party no.1, so as to enable it to calculate that the said contribution to be made by the opposite party no.4. List this criminal miscellaneous petition after twelve weeks.
(Anil Kumar Choudhary, J.) Sonu-Gunjan/